Banerjee v. CIT

9 ITR 137Reported decision1941#25970 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 1958Section 11Section 12Section 13(2)(a)Section 13(2)(b)Section 13(3)Section 1956Section 25 of the Companies Act

Judgments citing Banerjee v. CIT

DCIT(E), CIRCLE-1(1), NEW DELHI vs. INDIAN GRAMEEN SERVICES, NEW DELHI

In the result, the appeal of the Revenue in ITA No

ITA 104/DEL/2019[2007-08]Status: DisposedITAT Delhi15 May 2024AY 2007-08

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Arvind Kumar, AdvFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR
Section 11Section 12ASection 13(2)(a)Section 13(2)(b)Section 13(3)Section 25

…nder: "In order to apply this provision, it is necessary for the GTO to show that the property is transferred otherwise than for adequate consideration... ... In considering this provision a Full Bench of the Patna High Court in H. P. Banerjee v. CIT [1941] 9 ITR 137 examined the earlier cases regarding the interpretation of the expression “adequate consideration”. The distinction between “good consideration” and “adequate consideration” was pointed out and in the judgment of Manohar Lall J., reference was made to some of the earlier authorities on the point. In Tennent v. Tennent [1870] LR 2 Scotch and Divorce…

COMMISSIONER OF INCOME TAX (EXEMPTIONS) DELHI vs. HAMDARD NATIONAL FOUNDATION (INDIA)

ITA/144/2021HC Delhi16 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 11Section 13(2)(b)Section 13(3)

…der: “In order to apply this provision, it is necessary for the GTO to show that the property is transferred otherwise than for adequate consideration… … In considering this provision a Full Bench of the Patna High Court in H. P. Banerjee v. CIT [1941] 9 ITR 137 examined the earlier cases regarding the interpretation of the expression ―adequate consideration‖. The distinction between ―good consideration‖ and ―adequate consideration‖ was pointed out and in the judgment of Manohar Lall J., reference was made to some of the earlier authorities on This is a digitally signed Judgement. NEUTRAL CITATION N…

COMMISSIONER OF INCOME TAX (EXEMPTIONS) DELHI vs. HAMDRD NATIONAL FOUNDATION (INDIA)

ITA/115/2021HC Delhi16 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 11Section 13(2)(b)Section 13(3)

…der: “In order to apply this provision, it is necessary for the GTO to show that the property is transferred otherwise than for adequate consideration… … In considering this provision a Full Bench of the Patna High Court in H. P. Banerjee v. CIT [1941] 9 ITR 137 examined the earlier cases regarding the interpretation of the expression ―adequate consideration‖. The distinction between ―good consideration‖ and ―adequate consideration‖ was pointed out and in the judgment of Manohar Lall J., reference was made to some of the earlier authorities on This is a digitally signed Judgement. NEUTRAL CITATION N…

Banerjee v. CIT (9 ITR 137) — Cited in 3 Judgments | BharatTax